SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this judgment of ours, we propose to dispose of the above noted criminal appeals.

(2.) Criminal Appeals bearing Nos. CRA-D-60-DB-2015; CRA-D-176-DB-2015; CRA-D-385-DB-2015; CRA-D-616-DB-2015 and CRA-D-1940-DB-2015 have been filed by the accused-appellant against the judgment and order dated 29.11.2014 passed by the learned Additional Sessions Judge, Patiala, in FIR No. 96 dated 27.11.2012 under Sections 328, 363-A, 366, 376 and 34 IPC, registered at Police Station P.S. Ghagga, District Patiala, whereby the accused-appellants Balwinder Singh and Gurpreet Singh @ Aman, were convicted of the offences under Sections 376(2)(g); 366 and 328 IPC, whereas accused-appellants Shinderpal Kaur and Sandeep Singh, were convicted of the offences under Section 376(2)(g) read with Section 120-B, Section 366 read with Section 120-B and Section 328 read Section 120-B IPC and sentenced as under:- Convicts Balwinder Singh and Gurpreet Singh @ Aman

(3.) Cra-S-853-Sb-2015 has been filed by Surjit Kaur, mother of the prosecutrix against the acquittal of accused-respondent- Nasib Singh in FIR No. 96 dated 96 dated 27.11.2012 aforesaid.